(1)A Municipality may, subject to such [guidelines] [Substituted 'directions' by Act 14 of 1999. w.e.f. 24-3-1999.] as the Government may issue in this behalf, construct or provide public landing places, halting places and cart stands and may levy fees for the use of the same.(2)The Municipality may-(a)place the collection of any such fees under the management of such person as may appear to it to be proper; or(b)farm out the collection of any such fees for any period not exceeding three years at a time and on such terms and conditions as it may think fit.(3)A statement in English and the language of the locality, showing the fees fixed by the Municipality for the use of such place, shall be put up in a conspicuous part thereof.Explanation. - A cart stand shall, for the purposes of this Act, include a [bus stand, taxi stand, autorickshaw stand, lorry stand and stand for other vehicles arid for animals" shall be substituted.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
